NATWARLAL MAGANLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state.

(2.) This petition under Article-226 and 227 of the Constitution of India, is filed for quashing and setting aside the order dated 14-05-2015 in Revision Application Number being MVV/HKP/AML/74/2010 passed by the Secretary, Revenue Department (Appeals), whereby the order of 20-11-2010 passed by the Collector, Amreli, came to be confirmed. The issue pertains to the transaction of agricultural land by the petitioners herein, though they did not have the status of being agriculturist.

(3.) Learned Advocate for the petitioners submitted that the petitioners were agriculturist in the Revenue record of various agricultural land transaction and also ancestral land situated at Narangadh and subsequently purchased land at Dhasa, the petitioners continues to be agriculturist. Transaction in question were for the purpose of after purchasing the agricultural land converting the same into non-agricultural land and established Ginning factory. It is the case of the petitioners that all these transactions were undertaken way back in the year 1996 and situation had crystallized.